| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| 3 |
Construction of references |
| 4 |
Trial of offences under the Indian Penal Code and other laws |
| 5 |
Saving |
| Chapter II |
Constitution of Criminal Courts And Offices |
| 6 |
Classes of Criminal Courts |
| 7 |
Territorial divisions |
| 8 |
Metropolitan areas |
| 9 |
Court of Session |
| 10 |
Subordination of Assistant Sessions Judges |
| 11 |
Courts of Judicial Magistrates |
| 12 |
Chief Judicial Magistrate and Additional Chief Judicial Magistrate, etc |
| 13 |
Special Judicial Magistrates |
| 14 |
Local jurisdiction of Judicial Magistrates |
| 15 |
Subordination of Judicial Magistrates |
| 16 |
Courts of Metropolitan Magistrates |
| 17 |
Chief Metropolitan Magistrate and Additional Chief Metropolitan Magistrates |
| 18 |
Special Metropolitan Magistrates |
| 19 |
Subordination of Metropolitan Magistrates |
| 20 |
Executive Magistrates |
| 21 |
Special Executive Magistrates |
| 22 |
Local jurisdiction of Executive Magistrates |
| 23 |
Subordination of Executive Magistrates |
| 24 |
Public Prosecutors |
| 25 |
Assistant Public Prosecutors |
| Chapter III |
Power of Courts |
| 26 |
Courts by which offences are triable |
| 27 |
Jurisdiction in the case of juveniles |
| 28 |
Sentences which High Courts and Sessions Judges may pass |
| 29 |
Sentences which Magistrates may pass |
| 30 |
Sentence of imprisonment in default of fine |
| 31 |
Sentence in cases of conviction of several offences at one trial |
| 32 |
Mode of conferring powers |
| 33 |
Powers of officers appointed |
| 34 |
Withdrawal of powers |
| 35 |
Powers of Judges and Magistrates exercisable by their successors-in-office |
| Chapter IV |
Powers of Superior Officers of Police |
| 36 |
Powers of superior officers of police |
| 37 |
Public when to assist Magistrates and police |
| 38 |
Aid to person, other than police officer, executing warrant |
| 39 |
Public to give information of certain offences |
| 40 |
Duty of officers employed in connection with the affairs of a village to make certain report |
| Chapter V |
Arrest of Persons |
| 41 |
When police may arrest without warrant |
| 42 |
Arrest on refusal to give name and residence |
| 43 |
Arrest by Private person and procedure on such arrest |
| 44 |
Arrest by Magistrate |
| 45 |
Protection of members of the Armed Forces from arrest |
| 46 |
Arrest how made |
| 47 |
Search of place entered by person sought to be arrested |
| 48 |
Pursuit of offenders into other jurisdictions |
| 49 |
No unnecessary restraint |
| 50 |
Person arrested to be informed of grounds of arrest and of right to bail |
| 51 |
Search of arrested person |
| 52 |
Power to seize offensive weapons |
| 53 |
Examination of accused by medical practitioner at the request of police officer |
| 54 |
Examination of arrested person by medical practitioner at the request of the arrested person |
| 55 |
Procedure when police officer deputes subordinate to arrest without warrant |
| 56 |
Person arrested to be taken before Magistrate or officer in charge of police station |
| 57 |
Person arrested not to be detained more than twenty-four hours |
| 58 |
Police to report apprehensions |
| 59 |
Discharge of person apprehended |
| 60 |
Power, on escape, to pursue and retake |
| Chapter VI |
Processes to Compel Appearance |
| 61 |
Form of summons |
| 62 |
Summons how served |
| 63 |
Service of summons on corporate bodies and societies |
| 64 |
Service when persons summoned cannot be found |
| 65 |
Procedure when service cannot be effected as before provided |
| 66 |
Service on Government |
| 67 |
Service of summons outside local limits |
| 68 |
Proof of service in such cases and when serving officer not present |
| 69 |
Service of summons on witness by post |
| 70 |
Form of warrant of arrest and duration |
| 71 |
Power to direct security to be taken |
| 72 |
Warrants to whom directed |
| 73 |
Warrant may be directed to any person |
| 74 |
Warrant directed to police officer |
| 75 |
Notification of substance of warrant |
| 76 |
Person arrested to be brought before Court without delay |
| 77 |
Where warrant may be executed |
| 78 |
Warrant forwarded for execution outside jurisdiction |
| 79 |
Warrant directed to police officer for execution outside jurisdiction |
| 80 |
Procedure on arrest of person against whom warrant issued |
| 81 |
Procedure by Magistrate before whom such person arrested is brought |
| 82 |
Proclamation for person absconding |
| 83 |
Attachment of property of person absconding |
| 84 |
Claims and objections to attachment |
| 85 |
Release, sale and restoration of attached property |
| 86 |
Appeal from order rejecting application for restoration of attached property |
| 87 |
Issue of warrant in lieu of, or in addition to, summons |
| 88 |
Power to take bond for appearance |
| 89 |
Arrest on breach of bond for appearance |
| 90 |
Provisions of this Chapter generally applicable to summonses and warrants of arrest |
| Chapter VII |
Processes to Compel The Production of Things |
| A. |
Summons to produce |
| 91 |
Summons to produce document or other thing |
| 92 |
Procedure as to letters and telegrams |
| B. |
Search-warrants |
| 93 |
When search-warrant may be issued |
| 94 |
Search of place suspected to contain stolen property, forged documents, etc |
| 95 |
Power to declare certain publications forfeited and to issue search-warrants for the same |
| 96 |
Application to High Court to set aside declaration of forfeiture |
| 97 |
Search for persons wrongfully confined |
| 98 |
Power to compel restoration of abducted females |
| C. |
General provisions relating to searches |
| 99 |
Direction, etc., of search-warrants |
| 100 |
Persons in charge of closed place to allow search |
| 101 |
Disposal of things found in search beyond jurisdiction |
| D. |
Miscellaneous |
| 102 |
Power of police officer to seize certain property |
| 103 |
Magistrate may direct search in his presence |
| 104 |
Power to impound document, etc., produced |
| 105 |
Reciprocal arrangements regarding processes |
| Chapter VIIA |
Reciprocal Arrangements for Assistance in Certain Matters and Procedure for Attachment and Forfeiture of Property |
|
Reciprocal Arrangements for Assistance in Certain Matters and Procedure for Attachment and Forfeiture of Property |
| Chapter VIII |
Security for Keeping The Peace and for Good Behaviour |
| 106 |
Security for keeping the peace on conviction |
| 107 |
Security for keeping the peace in other cases |
| 108 |
Security for good behaviour from persons disseminating seditious matters |
| 109 |
Security for good behaviour from suspected persons |
| 110 |
Security for good behaviour from habitual offenders |
| 111 |
Order to be made |
| 112 |
Procedure in respect of person present in Court |
| 113 |
Summons or warrant in case of person not so present |
| 114 |
Copy of order to accompany summons or warrant |
| 115 |
Power to dispense with personal attendance |
| 116 |
Inquiry as to truth of information |
| 117 |
Order to give security |
| 118 |
Discharge of person informed against |
| 119 |
Commencement of period for which security is required |
| 120 |
Contents of bond |
| 121 |
Power to reject sureties |
| 122 |
Imprisonment in default of security |
| 123 |
Power to release persons imprisoned for failing to give security |
| 124 |
Security for unexpired period of bond |
| Chapter IX |
Order for Maintenance of Wives, Children and Parents |
| 125 |
Order for maintenance of wives, children and parents |
| 126 |
Procedure |
| 127 |
Alteration in allowance |
| 128 |
Enforcement of order of maintenance |
| Chapter X |
Maintenance of Public Order and Tranquillity |
| A. |
Unlawful assemblies |
| 129 |
Dispersal of assembly by use of civil force |
| 130 |
Use of armed forces to disperse assembly |
| 131 |
Power of certain armed force officers to disperse assembly |
| 132 |
Protection against prosecution for acts done under preceding sections |
| B. |
Public nuisances |
| 133 |
Conditional order for removal of nuisance |
| 134 |
Service or notification of order |
| 135 |
Person to whom order is addressed to obey or show cause |
| 136 |
Consequences of his failing to do so |
| 137 |
Procedure where existence of public right is denied |
| 138 |
Procedure where he appears to show cause |
| 139 |
Power of Magistrate to direct local investigation and examination of an expert |
| 140 |
Power of Magistrate to furnish written instructions, etc |
| 141 |
Procedure on order being made absolute and consequences of disobedience |
| 142 |
Injunction pending inquiry |
| 143 |
Magistrate may prohibit repetition or continuance of public nuisance |
| C. |
Urgent cases of nuisance or apprehended danger |
| 144 |
Power to issue order in urgent cases of nuisance or apprehended danger |
| D. |
Disputes as to immovable property |
| 145 |
Procedure where dispute concerning land or water is likely to cause breach of peace |
| 146 |
Power to attach subject of dispute and to appoint receiver |
| 147 |
Dispute concerning right of use of land or water |
| 148 |
Local inquiry |
| Chapter XI |
Preventive Action of The Police |
| 149 |
Police to prevent cognizable offences |
| 150 |
Information of design to commit cognizable offences |
| 151 |
Arrest to prevent the commission of cognizable offences |
| 152 |
Prevention of injury to public property |
| 153 |
Inspection of weights and measures |
| Chapter XII |
Information to The Police and Their Powers to Investigate |
| 154 |
Information in cognizable cases |
| 155 |
Information as to non-cognizable cases and investigation of such cases |
| 156 |
Police officer’s power to investigate cognizable case |
| 157 |
Procedure for investigation |
| 158 |
Report how submitted |
| 159 |
Power to hold investigation or preliminary inquiry |
| 160 |
Police officer’s power to require attendance of witnesses |
| 161 |
Examination of witnesses by police |
| 162 |
Statements to police not to be signed: Use of statements in evidence |
| 163 |
No inducement to be offered |
| 164 |
Recording of confessions and statements |
| 165 |
Search by police officer |
| 166 |
When officer in charge of police station may require another to issue search-warrant |
| 167 |
Procedure when investigation cannot be completed in twentyfour hours |
| 168 |
Report of investigation by subordinate police officer |
| 169 |
Release of accused when evidence deficient |
| 170 |
Cases to be sent to Magistrate, when evidence is sufficient |
| 171 |
Complainant and witnesses not to be required to accompany police officer and not to be subjected to restraint |
| 172 |
Diary of proceedings in investigation |
| 173 |
Report of police officer on completion of investigation |
| 174 |
Police to enquire and report on suicide, etc |
| 175 |
Power to summon persons |
| 176 |
Inquiry by Magistrate into cause of death |
| Chapter XIII |
Jurisdiction of The Criminal Courts in Inquiries and Trials |
| 177 |
Ordinary place of inquiry and trial |
| 178 |
Place of inquiry or trial |
| 179 |
Offence triable where act is done or consequence ensues |
| 180 |
Place of trial where act is an offence by reason of relation to other offence |
| 181 |
Place of trial in case of certain offences |
| 182 |
Offences committed by letters, etc |
| 183 |
Offence committed on journey or voyage |
| 184 |
Place of trial for offences triable together.- Where |
| 185 |
Power to order cases to be tried in different sessions divisions |
| 186 |
High Court to decide, in case of doubt, district where inquiry or trial shall take place |
| 187 |
Power to issue summons or warrant for offence committed beyond local jurisdiction |
| 188 |
Offence committed outside India |
| 189 |
Receipt of evidence relating to offences committed outside India |
| Chapter XIV |
Conditions Requisite for Initiation of Proceeding |
| 190 |
Cognizance of offences by Magistrates |
| 191 |
Transfer on application of the accused |
| 192 |
Making over of cases to Magistrates |
| 193 |
Cognizance of offences by Courts of Session |
| 194 |
Additional and Assistant Sessions Judges to try cases made over to them |
| 195 |
Prosecution for contempt of lawful authority of public servants, for offences against public justice and for offences relating to documents given in evidence |
| 196 |
Prosecution for offences against the State and for criminal conspiracy to commit such offence |
| 197 |
Prosecution of Judges and public servants |
| 198 |
Prosecution for offences against marriage |
| 199 |
Prosecution for defamation |
| Chapter XV |
Complaints to Magistrates |
| 200 |
Examination of complainant |
| 201 |
Procedure by Magistrate not competent to take cognizance of the case |
| 202 |
Postponement of issue of process |
| 203 |
Dismissal of complaint |
| Chapter XVI |
Commencement of Proceedings before Magistrates |
| 204 |
Issue of process |
| 205 |
Magistrate may dispense with personal attendance of accused |
| 206 |
Special summons in cases of petty offence |
| 207 |
Supply to the accused of copy of police report and other documents |
| 208 |
Supply of copies of statements and documents to accused in other cases triable by Court of Session |
| 209 |
Commitment of case to Court of Session when offence is triable exclusively by it |
| 210 |
Procedure to be followed when there is a complaint case and police investigation in respect of the same offence |
| Chapter XVII |
The Charge |
| 211 |
Contents of charge |
| 212 |
Particulars as to time, place and person |
| 213 |
When manner of committing offence must be stated |
| 214 |
Words in charge taken in sense of law under which offence is punishable |
| 215 |
Effect of errors |
| 216 |
Court may alter charge |
| 217 |
Recall of witnesses when charge altered |
| 218 |
Separate charges for distinct offences |
| 219 |
Three offences of same kind within year may be charged together |
| 220 |
Trial for more than one offence |
| 221 |
Trial for more than one offence-1 |
| 222 |
When offence proved included in offence charged |
| 223 |
What persons may be charged jointly |
| 224 |
Withdrawal of remaining charges on conviction on one of several charges |
| Chapter XVIII |
Trial Before a Court of Session |
| 225 |
Trial to be conducted by Public Prosecutor |
| 226 |
Opening case for prosecution |
| 227 |
Discharge |
| 228 |
Framing of charge |
| 229 |
Conviction
on plea of guilty |
| 230 |
Date for prosecution evidence |
| 231 |
Evidence for prosecution |
| 232 |
Acquittal |
| 233 |
Entering upon defence |
| 234 |
Arguments |
| 235 |
Judgment of acquittal of conviction |
| 236 |
Previous conviction |
| 237 |
Procedure in cases instituted under section 199(2) |
| Chapter XIX |
Trial of Warrant-Cases by Magistrates |
| 238 |
Compliance with section 207 |
| 239 |
When accused shall be discharged |
| 240 |
Framing of charge |
| 241 |
Conviction on plea of guilty |
| 242 |
Evidence for prosecution |
| 243 |
Evidence for defence |
| 244 |
Evidence for prosecution |
| 245 |
When accused shall be discharged |
| 246 |
Procedure where accused is not discharged |
| 247 |
Evidence for defence |
| 248 |
Acquittal or conviction |
| 249 |
Absence of complainant |
| 250 |
Compensation for accusation without reasonable cause |
| Chapter XX |
Trial of Summons-Cases by Magistrates |
| 251 |
Substance of accusation to be stated |
| 252 |
Conviction on plea of guilty |
| 253 |
Conviction on plea of guilty in absence of accused in petty cases |
| 254 |
Procedure when not convicted |
| 255 |
Acquittal or conviction |
| 256 |
Non-appearance or death of complainant |
| 257 |
Withdrawal of complaint |
| 258 |
Power to stop proceedings in certain cases |
| 259 |
Power of Court to convert summons-cases into warrant-cases |
| Chapter XXI |
Summary Trials |
| 260 |
Power to try summarily |
| 261 |
Summary trial by Magistrate of the second class |
| 262 |
Procedure for summary trials |
| 263 |
Record in summary trials |
| 264 |
Judgment in cases tried summarily |
| 265 |
Language of record and judgment |
| Chapter XXII |
Attendance of Persons Confined or Detained in Prisons |
| 266 |
Definitions |
| 267 |
Power to require attendance of prisoners |
| 268 |
Power of State Government to exclude certain persons from operation of section 267 |
| 269 |
Officer in charge of prison to abstain from carrying out order in certain contingencies |
| 270 |
Prisoner to be brought to Court in custody |
| 271 |
Power to issue commission for examination of witness in prison |
| Chapter XXIII |
Evidence in Inquiries and Trials |
| 272 |
Language of Courts |
| 273 |
Evidence to be taken in presence of accused |
| 274 |
Record in summons cases and inquiries |
| 275 |
Record in warrant-cases |
| 276 |
Record in trial before Court of Session |
| 277 |
Language of record of evidence |
| 278 |
Procedure in regard to such evidence when completed |
| 279 |
Interpretation of evidence to accused or his pleader |
| 280 |
Remarks respecting demeanour of witness |
| 281 |
Record of examination of accused |
| 282 |
Interpreter to be bound to interpret truthfully |
| 283 |
Record in High Court |
| 284 |
When attendance of witness may be dispensed with and commission issued |
| 285 |
Commission to whom to be issued |
| 286 |
Execution of commissions |
| 287 |
Parties may examine witnesses |
| 288 |
Return of commission |
| 289 |
Adjournment of proceeding |
| 290 |
Execution of foreign commissions |
| 291 |
Deposition of medical witness |
| 292 |
Evidence of the officers of the Mint |
| 293 |
Reports of certain Government scientific experts |
| 294 |
No formal proof of certain documents |
| 295 |
Affidavit in proof of conduct of public servant |
| 296 |
Evidence of formal character on affidavit |
| 297 |
Authorities before whom affidavits may be sworn |
| 298 |
Previous conviction or acquittal how proved |
| 299 |
Record of evidence in absence of accused |
| Chapter XXIV |
General Provisions as to Inquiries and Trials |
| 300 |
Person once convicted or acquitted not to be tried for same offence |
| 301 |
Appearance by Public Prosecutors |
| 302 |
Permission to conduct prosecution |
| 303 |
Right of person against whom proceedings are instituted to be defended |
| 304 |
Legal aid to accused at State expense in certain cases |
| 305 |
Procedure when corporation or registered society is an accused |
| 306 |
Tender of pardon to accomplice |
| 307 |
Power to direct tender of pardon |
| 308 |
Trial of person not complying with conditions of pardon |
| 309 |
Power to postpone or adjourn proceedings |
| 310 |
Local inspection |
| 311 |
Power to summon material witness, or examine person present |
| 312 |
Expenses of complainants and witnesses |
| 313 |
Power to examine the accused |
| 314 |
Oral arguments and memorandum of arguments |
| 315 |
Accused person to be competent witness |
| 316 |
No influence to be used to induce disclosure |
| 317 |
Provision for inquiries and trial being held in the absence of accused in certain cases |
| 318 |
Procedure where accused does not understand proceedings |
| 319 |
Power to proceed against other persons appearing to be guilty of offence |
| 320 |
Compounding of offences |
| 321 |
Withdrawal from prosecution |
| 322 |
Procedure in cases which Magistrate cannot dispose |
| 323 |
Procedure when, after commencement of inquiry or trial, Magistrate finds case should be committed |
| 324 |
Trial of persons previously convicted of offences against coinage, stamp-law or
property |
| 325 |
Procedure when Magistrate cannot pass sentence sufficiently severe |
| 326 |
Conviction or commitment on evidence partly recorded by one Magistrate and partly by
another |
| 327 |
Court to be open |
| Chapter XXV |
Provisions as to Accused Persons of Unsound Mind |
| 328 |
Procedure in case of accused being lunatic |
| 329 |
Procedure in case of person of unsound mind tried before Court |
| 330 |
Release of lunatic pending investigation or trial |
| 331 |
Resumption of inquiry or trial |
| 332 |
Procedure on accused appearing before Magistrate or Court |
| 333 |
When accused appears to have been of sound mind |
| 334 |
Judgment of acquittal on ground of unsoundness of mind |
| 335 |
Person acquitted on such ground to be detained in safe custody |
| 336 |
Power of State Government to empower officer in charge to discharge |
| 337 |
Procedure where lunatic prisoner is reported capable of making his defence |
| 338 |
Procedure where lunatic detained is declared fit to be released |
| 339 |
Delivery of lunatic to care of relative or friend |
| Chapter XXVI |
Provisions as to Offences Affecting The Administration of Justice |
| 340 |
Procedure in cases mentioned in section 195 |
| 341 |
Appeal |
| 342 |
Power to order costs |
| 343 |
Procedure of Magistrate taking cognizance |
| 344 |
Summary procedure for trial for giving false evidence |
| 345 |
Procedure in certain cases of contempt |
| 346 |
Procedure where Court considers that case should not be dealt with under section 345 |
| 347 |
When Registrar or Sub-Registrar to be deemed a Civil Court |
| 348 |
Discharge of offender on submission of apology |
| 349 |
Imprisonment or committal of person refusing to answer or produce document |
| 350 |
Summary procedure for punishment for non-attendance by a witness in obedience to summons |
| 351 |
Appeals from convictions under sections 344, 345, 349 and 350 |
| 352 |
Certain Judges and Magistrates not to try certain offences when committed before themselves |
| Chapter XXVII |
The Judgment |
| 353 |
Judgment |
| 354 |
Language and contents of judgment |
| 355 |
Metropolitan Magistrates judgment |
| 356 |
Order for notifying address of previously convicted offender |
| 357 |
Order to pay compensation |
| 358 |
Compensation to persons groundlessly arrested |
| 359 |
Order to pay costs in non-cognizable cases |
| 360 |
Order to release on probation of good conduct or after admonition |
| 361 |
Special reasons to be recorded in certain cases.- Where in any case the Court could have dealt with |
| 362 |
Court not to alter judgment |
| 363 |
Copy of judgment to be given to the accused and other persons |
| 364 |
Judgment when to be translated |
| 365 |
Court of Session to send copy of finding and sentence to District Magistrate |
| Chapter XXVIII |
Submission of Death Sentences for Confirmation |
| 366 |
Sentence of death to be submitted by Court of Session for confirmation |
| 367 |
Power to direct further inquiry to be made or additional evidence to be taken |
| 368 |
Power of High Court to confirm sentence or annul conviction |
| 369 |
Confirmation or new sentence to be signed by two Judges |
| 370 |
Procedure in case of difference of opinion |
| 371 |
Procedure in cases submitted to High Court for confirmation |
| Chapter XXIX |
Appeals |
| 372 |
No appeals to lie unless otherwise provided |
| 373 |
Appeal from orders requiring security or refusal to accept or rejecting surety for keeping peace or good behaviour |
| 374 |
Appeals from convictions |
| 375 |
No appeal in certain cases when accused pleads guilty |
| 376 |
No appeal in petty cases |
| 377 |
Appeal by the State Government against sentence |
| 378 |
Appeal in case of acquittal |
| 379 |
Appeal against conviction by High Court in certain cases |
| 380 |
Special right of appeal in certain cases |
| 381 |
Appeal to Court of Session how heard |
| 382 |
Petition of appeal |
| 383 |
Procedure when appellant in jail |
| 384 |
Summary dismissal of appeal |
| 385 |
Procedure for hearing appeals not dismissed summarily |
| 386 |
Powers of the Appellate Court |
| 387 |
Judgments of subordinate Appellate Court |
| 388 |
Order of High Court on appeal to be certified to lower Court |
| 389 |
Suspension of sentence pending the appeal; release of appellant on bail |
| 390 |
Arrest of accused in appeal from acquittal |
| 391 |
Appellate Court may take further evidence or direct it to be taken |
| 392 |
Procedure where Judges of Court of Appeal are equally divided |
| 393 |
Finality of judgments and orders on appeal |
| 394 |
Abatement of appeal |
| Chapter XXX |
Reference and Revision |
| 395 |
Reference to High Court |
| 396 |
Disposal of case according to decision of High Court |
| 397 |
Calling for records to exercise powers of revision |
| 398 |
Power to order inquiry |
| 399 |
Sessions Judges powers of revision |
| 400 |
Power of Additional Sessions Judge |
| 401 |
High Courts powers of revision |
| 402 |
Power of High Court to withdraw or transfer revision cases |
| 403 |
Option of Court to hear parties |
| 404 |
Statement by Metropolitan Magistrate of grounds of his decision to be considered by High Court |
| 405 |
High Courts order to be certified to lower Court |
| Chapter XXXI |
Transfer of Criminal Cases |
| 406 |
Power to Supreme Court to transfer cases and appeals |
| 407 |
Power of High Court to transfer cases and appeals |
| 408 |
Power of Sessions Judge to transfer cases and appeals |
| 409 |
Withdrawal of cases and appeals by Sessions Judges |
| 410 |
Withdrawal of cases by Judicial Magistrates |
| 411 |
Making over or withdrawal of cases by Executive Magistrates |
| 412 |
Reasons to be recorded |
| Chapter XXXII |
Execution, Suspension, Remission and Commutation of Sentences |
| 413 |
Execution of order passed under section 368 |
| 414 |
Execution of sentence of death passed by High Court |
| 415 |
Postponement of execution of sentence of death in case of appeal to Supreme Court |
| 416 |
Postponement of capital sentence on pregnant woman |
| 417 |
Power to appoint place of imprisonment |
| 418 |
Execution of sentence of imprisonment |
| 419 |
Direction of warrant for execution |
| 420 |
Warrant with whom to be lodged |
| 427 |
Sentence on offender already sentenced for another offence |
| 428 |
Period of detention undergone by the accused to be set off against the sentence of imprisonment |
| 429 |
Saving |
| 430 |
Return of warrant on execution of sentence |
| 431 |
Money ordered to be paid recoverable as a fine |
| 432 |
Power to suspend or remit sentences |
| 433 |
Power to commute sentence |
| 434 |
Concurrent power of Central Government in case of death sentences |
| 435 |
State Government to act after consultation with Central Government in certain cases |
| Chapter XXXIII |
Provisions as to Bail and Bonds |
| 436 |
In what cases bail to be taken |
| 437 |
When bail may be taken in case of non-bailable offence |
| 438 |
Direction for grant of bail to person apprehending arrest |
| 440 |
Amount of bond and reduction thereof |
| 441 |
Bond of accused and sureties |
| 442 |
Discharge from custody |
| 443 |
Power to order sufficient bail when that first taken in insufficient |
| 444 |
Discharge of sureties |
| 445 |
Deposit instead of recognizance |
| 446 |
Procedure when bond has been forfeited |
| 447 |
Procedure in case of insolvency or death of surety or when a bond is forfeited |
| 448 |
Bond required from minor |
| 449 |
Appeal from orders under section 446 |
| 450 |
Power to direct levy of amount due on certain recognizances |
| Chapter XXXIV |
Disposal of Property |
| 451 |
Order for custody and disposal of property pending trial in certain cases |
| 452 |
Order for disposal of property at conclusion of trial |
| 453 |
Payment to innocent purchaser of money found on accused |
| 454 |
Appeal against orders under section 452 or section 453 |
| 455 |
Destruction of libellous and other matter |
| 456 |
Power to restore possession of immovable property |
| 457 |
Procedure by Police upon seizure of property |
| 458 |
Procedure where no claimant appears within six months |
| 459 |
Power to sell perishable property |
| Chapter XXXV |
Irregular Proceedings |
| 460 |
Irregularities which do not vitiate proceedings |
| 461 |
Irregularities which vitiate proceedings |
| 462 |
Proceedings in wrong place |
| 463 |
Non-compliance with provisions of section 164 or section 281 |
| 464 |
Effect of omission to frame, or absence of, or error in, charge |
| 465 |
Finding or sentence when reversible by reason of error, omission or irregularity |
| 466 |
Defect or error not to make attachment unlawful |
| Chapter XXXVI |
Limitation for Taking Cognizance of Certain Offences |
| 467 |
Definitions |
| 468 |
Bar to taking cognizance after lapse of the period of limitation |
| 469 |
Commencement of the period of limitation |
| 470 |
Exclusion of time in certain cases |
| 471 |
Exclusion of date on which Court is closed |
| 472 |
Continuing offence |
| 473 |
Extension of period of limitation in certain cases |
| Chapter XXXVII |
Miscellaneous |
| 474 |
Trials before High Courts |
| 475 |
Delivery to commanding officers of persons liable to be tried by Court-martial |
| 476 |
Forms |
| 477 |
Power of High Court to make rules |
| 478 |
Power to alter functions allocated to judicial and Executive Magistrates in certain cases |
| 479 |
Case in which Judge or Magistrate is personally interested |
| 480 |
Practising pleader not to sit as Magistrate in certain Courts |
| 481 |
Public servant concerned in sale not to purchase or bid for property |
| 482 |
Saving of inherent powers of High Court |
| 483 |
Duty of High Court to exercise continuous superintendence over Courts of Judicial Magistrates |
| 484 |
Repeal and savings |
| |
The First Schedule |
| |
The Second Schedule |
